Section 86 in Tamil Nadu State Housing Board Act, 1961
86. Appeal.
(1)Any prison aggrieved by an order of the competent authority under section 84 or 85 may, within one month from the date of service of the notice of such order, prefer an appeal to the Government:Provided that the Government may entertain the appeal after the expiry of the said period of one month if they are satisfied that the appellant was prevent by sufficient cause from filing the appeal in time.(2)On receipt of an appeal under sub-section (1) the Government may, after calling for a report from the competent authority and after making such further inquiry, if any, as may be necessary, pass such orders as they think fit and the order of the Government shall be final.(3)On such appeal being preferred, the Government may stay the execution of the order of the competent authority for such period and on such conditions as they think fit.
